2025 | Page 88 of 239

Punjab & Haryana HC criticizes indiscipline but grants anticipatory bail to Judge’s PSO accused of attempting to open fire on Court officer

“The allegations leveled by the Chief Court Officer against the Judge’s personal security officer are serious in nature and being a member of the disciplined force, he is also expected to behave in a responsible manner. Even otherwise, he was on security duty before this Court, and he should have acted in a more disciplined and careful manner.”

Case Briefs High Courts

“Matter of grave concern that such incidents are recurring”: Chhattisgarh HC takes suo motu cognizance of phenyl being mixed in residential school children’s meal

“Had the contaminated food been consumed by the students, it is beyond imagination what devastation it would have caused to the lives of their parents and families, who repose their faith in the residential school system, believing that their children would be cared for like their own.”

DNLU CADR Journal on Arbitration Law and Allied Fields

Call For Papers Law School News

Call for Papers | DSNLU’s Journal on Arbitration Law and Allied Fields | Volume I Issue II | Submit by September 30th

This journal encourages submissions that address a wide range of topics related to arbitration and its allied fields including technological advancements, cryptocurrency, climate change, post-pandemic changes, international sanctions, ethics, human rights and cross-border disputes.

Case Briefs High Courts

‘Cow slaughter committed repeatedly strikes the core of constitutional morality & social order’: Punjab & Haryana HC denies anticipatory bail to habitual offender

“This Court cannot remain oblivious to the fact that in a pluralistic society like ours, certain acts like cow slaughtering can have severe repercussions on public peace when they offend the deeply held beliefs of a significant population group”.

Case Briefs High Courts

Delhi LG’s notification declaring Delhi police stations as “designated places” for E-recording of evidence of police witness, challenged before Delhi HC

The Writ Petition filed under Article 226 of the Constitution, challenged the vires of the Notification dated 13-8-2025, issued by the Home (General) Department, Government of NCT of Delhi (’GNCTD’), with the approval of the Delhi’s Lieutenant Governor.

charge sheet extension in routine manner

Case Briefs High Courts

‘Flagrant violation of Section 21(2)(b) of MCOCA’; Bombay HC grants bail to accused after extension to file charge-sheet granted five times in ‘routine manner’

The Special Judge had deprived the accused from their indefensible right to default bail as the orders granting extension to file the charge-sheet were passed in routine manner, without considering the provisions of Section 21(2)(b) of MCOCA in its true perspective and without enforcing the statutory duty of ‘application of mind’ by the Public Prosecutor.

Case Briefs High Courts

Impact of acts material for detaining individual; not their numbers: J&K and Ladakh HC upholds detention order under PIT NDPS Act

“The drug menace distorted the health and fabric of society and was the originator of petty offences as well as heinous crimes. The involvement of various terrorist groups and syndicates in drug trafficking threatened the national security and sovereignty of States via narco-terrorism.”

Appointments & Transfers News

Supreme Court Collegium recommends transfer of 14 High Court Judges

The Collegium led by CJI B.R. Gavai made the transfer/repatriation recommendations in meetings held on 25/26-8-2025.

Case Briefs High Courts

Read why the Madhya Pradesh HC adjourned the MP Paramedical Colleges Scam Case sine die

“This Court, in all humility, wishes to record that it is most cognizant of the hierarchy of Courts and of judicial discipline and is most conscious of the judicial inferiority of this Court vis-à-vis the Supreme Court and would never ever, deliberately, pass an order constituting judicial overreach.”

Case Briefs High Courts

Delhi HC directs DoT and MeitY to block Sci-hub, Sci-net and affiliate websites in copyright infringement suit; Holds Founder guilty of contempt for violating 2020 undertaking

“Given the wilful disregard for the undertaking by Defendant 1, blocking access to ‘Sci-Hub’ and ‘Sci-Net’ through internet service providers is a necessary and proportionate enforcement measure, failure of which may embolden further violations of the plaintiffs’ copyrights.”

Case Briefs Supreme Court

Supreme Court directs Registrar General of all High Courts to place matters before Chief Justice if judgment not delivered within three months

“This Court is repeatedly confronted with similar matters wherein proceedings are kept pending in the High Court for more than three months, in some cases for more than six months or years wherein judgments are not delivered after hearing the matter.”

Case Briefs High Courts

‘Defeats the ends of justice’; Bombay HC sets aside ITAT’s order treating income from same source differently for different assessment years

For the purposes of Income Tax Act, 1961, the business which is involved in letting out premises on hire, would be said to have commenced right from the stage of repairing and furnishing of property for being rented out and cannot be treated as commenced only when the premises are actually let out to tenants.

Punjab & Haryana HC grants bail in SC/ST Act case; Questions applicability of Act against accused belonging to deprived scheduled caste

Case Briefs High Courts

Kerala HC deprecates State’s Evasive Tactics in Land Acquisition; Orders Fair Compensation to landholders, upholding Article 30(1-A)

“In the absence of any specific law enabling the acquisition of property belonging to a minority educational institution, it was not possible for the State to acquire the Venkateswara School’s land.”

Case Briefs Supreme Court

‘Professors are intellectual backbone of any nation’; SC asks Gujarat Govt to rationalize pay structure of contractual Assistant Professors

The Court found it disturbing that Assistant professors appointed on contractual basis during 2011 to 2025 continued to draw monthly salary of Rs. 30,000.

Case Briefs High Courts

“Educational qualifications are personal information”; Unpacking Delhi High Court verdict on disclosure of PM Modi and Smriti Irani’s academic records

“… what may superficially appear to be an innocuous or isolated disclosure could open the floodgates of indiscriminate demands, motivated by idle curiosity or sensationalism. … The RTI Act was enacted to promote transparency in government functioning and not to provide fodder for sensationalism.”

Case Briefs Supreme Court

Simple blow with a school bag without evidence of deliberate maltreatment, doesn’t satisfy ingredients of Child Abuse: SC

“The offence of “child abuse” cannot be attracted to every trivial or isolated incident involving a child, but must necessarily co-relate with acts involving cruelty, exploitation, deliberate ill-treatment, or conduct intended to cause harm”.

furlough can be rejected in rarest of rare case

Case Briefs High Courts

“Furlough not a right, can be rejected in rarest of rare case”; Punjab & Haryana HC rejects murder convict’s furlough plea

“Furlough is not a matter of right, rather, it is a discretionary concession that may be granted or denied based on established criteria, circumstances, and the authority’s judgment”.